GEETA W/O SH SHIV DAYAL Vs. SHIV DAYAL S/O BADRI LAL RAO
LAWS(RAJ)-2018-1-187
HIGH COURT OF RAJASTHAN
Decided on January 24,2018

Geeta W/O Sh Shiv Dayal Appellant
VERSUS
Shiv Dayal S/O Badri Lal Rao Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the parties.
(2.) Perused the trial Court record.
(3.) Marriage between the parties was solemnized on 15.05.1977. Two children was born. Matrimonial life took its toal. The respondent sued for divorce alleging cruelty and desertion. The petition was filed in the year 2007. The respondent has succeeded on both counts.;


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